Kerala High Court
Sreebala vs Edwin Pereira
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 31ST DAY OF MAY 2012/10TH JYAISHTA 1934
OP(C).No. 1675 of 2012 (O)
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IN EP.257/2009 of II ADDL.M.C.,TRIVANDRUM
PETITIONER(S):
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SREEBALA,
W/O.REGHUVARAN NAIR
ANU BHAVAN, PONNAMCHUNDU
VITHURA P.O., NEDUMANGAD.
BY ADVS.SRI.L.MOHANAN
SMT.LIGEY ANTONY
RESPONDENT(S):
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EDWIN PEREIRA
S/O.PEREIRA, T.C.32/2713
KAIRALI LANE, CHACKA,
THIRUVANANTHAPURAM - 695 024.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 31-05-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN O.P. (C) No.1675 of 2012
EXT.P1 ORDER DATED 13.4.2012 IN E.A.NO.192/2012 IN E.P.NO.257/2009
IN O.S.NO.885 OF 1960 ON THE FILE OF THE II ADDITIONAL
MUNSIFF, THIRUVANANTHAPURAM.
//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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O.P. (C) No. 1675 of 2012
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Dated this the 31st day of May, 2012
J U D G M E N T
A different mode of measurement by using Total Station Method and Autocad is sought in an execution application filed under Section 47 of the Code of Civil Procedure. The court below has noticed that such a new method cannot be imported at this stage of the proceedings and has refused to issue an express direction to the Advocate Commissioner. It is up to the Surveyor to adopt and follow the Chain Survey Method or the Total Station Method or the Autocad method to identify the property and submit a report in the execution application pending. I do not find any infirmity in the order impugned.
The original petition is disposed of subject to the above observation.
V.CHITAMBARESH, Judge.
nj.
V.CHITAMBARESH, J.
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JUDGMENT Dated:- 31st May, 2012
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